Notification No. 83/2014 [F.No.187/19/2014(ITA.I)]/SO 3244(E) : Section 120(1) and (2) of the Income-tax Act, 1961 - Income-tax Authorities - Jurisdiction of - Amendment in Notification No. SO 1615(E), dated 26-9-2006

SECTION 120(1) AND (2) OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION NO. SO 1615(E), DATED 26-9-2006

NOTIFICATION NO. 83/2014 [F.NO.187/19/2014(ITA.I)]/SO 3244(E), DATED 19-12-2014

In exercise of the powers conferred by sub-sections (1) and (2) of section 120 of the Income tax Act, 1961, the Central Board of Direct Taxes hereby makes the following further amendments in the notification of the Ministry of Finance (Department of Revenue), (Central Board of Direct Taxes) dated the 26th September, 2006, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) vide S.O. 1615 (E), dated the 26th September, 2006, namely:—

In the Schedule to the said notification, in column (4),—

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